Section 54 in Hyderabad Metropolitan Development Authority Act, 2008
54. Certain plans already prepared and sanctioned deemed to have been prepared and sanctioned under this Act.
(1)Any General Town Planning Scheme under the Andhra Pradesh Town Planning Act, 1920, any Development Plan under the Hyderabad Municipal Corporations Act, 1955 or any Master Plan under the Andhra Pradesh Municipalities Act, 1965 or a Master plan under the Andhra Pradesh Urban Areas (Development) Act, 1975 already prepared and published by the local authority concerned or the Urban Development Authority concerned, and sanctioned by the government before the commencement of this Act shall continue to be in force unless prepared afresh and superseded or revised under this Act.(2)Any detailed Town Planning Scheme under the Andhra Pradesh Town Planning Act, 1920, any Improvement Scheme under the Hyderabad Municipal Corporations Act, 1955, or any town development plan under the Andhra Pradesh Municipalities Act, 1965 or any Zonal Development Plan prepared under the Andhra Pradesh Urban Areas (Development) Act, 1975 and any plan prepared and published by the local authority concerned or the Urban Development Authority concerned, and sanctioned by the government before the commencement of this Act with respect to any area now forming part or whole of the Metropolitan Region shall continue to be in force unless prepared afresh and superseded or revised under this Act.
